Landmark Automobiles Pvt. Ltd. vs Jamnagar Municipal Corporation
2021 Latest Caselaw 4708 Guj

          C/SCA/868/2021                                           ORDER




          IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

             R/SPECIAL CIVIL APPLICATION NO. 868 of 2021
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                   LANDMARK AUTOMOBILES PVT. LTD.
                               Versus
                  JAMNAGAR MUNICIPAL CORPORATION
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Appearance:
MR PREMAL S RACHH(3297) for the Petitioner(s) No. 1
for the Respondent(s) No. 1,2
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  CORAM: HONOURABLE THE CHIEF JUSTICE MR. JUSTICE VIKRAM NATH
         and
         HONOURABLE MR. JUSTICE BHARGAV D. KARIA

                           Date : 24/03/2021
                            ORAL ORDER

(PER : HONOURABLE THE CHIEF JUSTICE MR. JUSTICE VIKRAM NATH)

1. Heard Shri Premal Rachh, learned counsel for the

petitioner.

2. Admit. Issue Notice returnable on 04.05.2021.

List the matter on the date mentioned in the notice

for final disposal.

3. Shri Rachh submits that the issue raised in the

present petition is squarely covered by a Division

Bench judgment of this Court dated 15.07.2019 passed

in a group of writ petitions in which the leading

case is Special Civil Application No.18000 of 2018. A

copy of the said judgment is filed as Annexure­B to

the petition. He therefore submits that in the

C/SCA/868/2021 ORDER

meantime interim protection may be provided to the

petitioner against the impugned recovery. Prima

facie case for interim relief is made out. Till

further orders of this Court, no coercive measures be

taken against the petitioner pursuant to the impugned

bill dated 09.01.2020 (Annnexure­A to the petition).

(VIKRAM NATH, CJ)

(BHARGAV D. KARIA, J) GAURAV J THAKER